SANJAY BAJAJ Vs. TARIKA BAJAJ

JUDGEMENT

(1.) INSTANT petition Under Section 482, CrPC has been filed against order dt.07/03/2007 passed by Addl. Sess. Judge No. 2, Jaipur City in Cr.Appeal No. 1/2007 filed by complainant which was partly allowed directing petitioner to make payment of Rs. 5,000/ per month as rent for alternate accommodation & Rs. 3,000/ -as interim maintenance to complainant & her daughter in addition to Rs. 3500/ - payable as per direction of learned Family Court.

(2.) COMPLAINANT is present in person and is lawyer by profession. Unfortunately, matrimonial dispute arose between her and husband (petitioner) and she filed a complaint Under Section 12 of the Protection of Women from domestic violence Act, 2005 ("the Act") before ACJM NO.4, Jaipur City who passed ex parte interim order dt.06/02/07 directing petitioner to pay Rs. 10,000/ -as maintenance against which petitioner went in appeal, wherein on 14/02/07 appellate court directed trial court to expedite the matter and decide applications of complainant on which trial Court vide order dt.26/02/07 dismissed application of complainant Under Section 23 for interim maintenance - against which she preferred appeal which came to be partly allowed directing the petitioner as aforesaid vide order impugned dt.07/03/07. Hence this petition.

(3.) BOTH the spouse jointly submit that since compromise has been arrived at between them and they are living together, instant petition be allowed and proceedings initiated at the behest of complainant under the Act pending before trial Judge may be set aside.